Section 4(8) in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998
(8)The Chairman may, if he is of the opinion that a business to be transacted by the Board is urgent and the meeting of the Board cannot be conveniently called, invite the opinion of the members including Vice Chairman by circulation of the matter in the form of a proposal. If no opinion is received from a member within the time specified by the Chairman, such member shall be deemed to have agreed to the proposal.
